Kerala High Court
Mary Thomas vs Salomy George on 1 February, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 1ST DAY OF FEBRUARY 2023 / 12TH MAGHA, 1944
OP(C) NO. 115 OF 2023
IN I.A.NO.15/2022 IN OS 394/2016 OF MUNSIFF
COURT ,PATHANAMTHITTA
PETITIONER/PLAINTIFF:
MARY THOMAS
AGED 60 YEARS, W/O LATE MR. THOMAS JOHN
THARAYILETHU HOUSE, MUTTATHUKONAM MURI, CHENNERKKARA
P.O, CHENNERKKARA VILLAGE, PATHANAMTHITTA DISTRICT,
PIN - 689647
BY ADVS. GEORGE ABRAHAM PACHAYIL
O.K.DEEPAMOL
RESPONDENTS/DEFENDANTS 1 TO 9/COUNTER CLAIM PLAINTIFFS:
1 SALOMY GEORGE
AGED 72 YEARS, W/O JOHN GEORGE,
FLAT NO.4-D, ELEGANT APARTMENT, INDIRA NAGAR,
KADAVANTHRA, ELAMKULAM VILLAGE, KANAYANNUR TALUK
COCHIN CORPORATION, ERNAKULAM, PIN - 682020
2 AJAY GEORGE
AGED 52 YEARS, S/O JOHN GEORGE,
FLAT NO.4-D, ELEGANT APARTMENT, INDIRA NAGAR,
KADAVANTHRA, ELAMKULAM VILLAGE, KANAYANNUR TALUK
COCHIN CORPORATION, ERNAKULAM, PIN - 682020
3 ANIL GEORGE
AGED 50 YEARS, S/O JOHN GEORGE
FLAT NO.4-D, ELEGANT APARTMENT, INDIRA NAGAR,
KADAVANTHRA, ELAMKULAM VILLAGE, KANAYANNUR TALUK
COCHIN CORPORATION, ERNAKULAM, PIN - 682020
4 ANGELA GEORGE
AGED 30 YEARS, D/O JOHN GEORGE
FLAT NO.4-D, ELEGANT APARTMENT, INDIRA NAGAR,
KADAVANTHRA, ELAMKULAM VILLAGE, KANAYANNUR TALUK
COCHIN CORPORATION, ERNAKULAM, PIN - 682020
5 RAJAN JOHN
AGED 65 YEARS, S/O JOHN
TC 10/99/2, MANNANTHALA,
O.P.(C)No.115/2023
-:2:-
POUDIKONAM ROAD, NALANCHIRA,
THIRUVANANTHAPURAM DISTRICT,
PIN - 695015
6 ASHA RAJAN
AGED 58 YEARS, W/O RAJAN JOHN
TC 10/99/2, MANNANTHALA, POUDIKONAM ROAD, NALANCHIRA,
THIRUVANANTHAPURAM DISTRICT, PIN - 695015
7 JOJO THOMAS
AGED 31 YEARS, S/O LATE THOMAS JOHN,
EDAPPALLIMANNIL THARAYILETHU VEEDU, MUTTATHUKONAM
MURI, CHENNERKKARA VILLAGE, KOZHENCHERRY TALUK,
PATHANAMTHITTA DISTRICT., PIN - 689647
8 JIJO THOMAS
AGED 30 YEARS, S/O LATE THOMAS JOHN
EDAPPALLIMANNIL THARAYILETHU VEEDU, MUTTATHUKONAM
MURI, CHENNERKKARA VILLAGE, KOZHENCHERRY TALUK,
PATHANAMTHITTA DISTRICT., PIN - 689647
9 JULIE THOMAS
AGED 27 YEARS
EDAPPALLIMANNIL THARAYILETHU VEEDU, MUTTATHUKONAM
MURI, CHENNERKKARA VILLAGE, KOZHENCHERRY TALUK,
PATHANAMTHITTA DISTRICT., PIN - 689647
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
01.02.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
O.P.(C)No.115/2023
-:3:-
Dated this the 1st day of February, 2023
JUDGMENT
The original petition is filed to direct the Court of
the Munsiff, Pathanamthitta, to consider and dispose of
I.A.Nos.15 & 16/2022 (Exts P5 & P6) in
O.S.No.394/2016 within a time frame.
2. Pursuant to the order dated 18.01.2023
passed by this Court, the learned Munsiff, by
communication dated 24.01.2023, has informed this
Court that the suit is filed for recovery of possession.
This Court, by judgment in O.P.(C)No.537/2021, has
already directed the suit to be disposed of within eight
months. However, the suit could not be disposed
within the time frame for more reasons than one. The
petitioner had filed an application to remove the suit
from the list and later the suit was dismissed for
default. Now, the petitioner has filed I.A.No.15/2022 to
restore the suit and I.A.No.16/2022 to condone the
O.P.(C)No.115/2023
delay in filing I.A.No.15/2022. The court below would
dispose of the applications within one month.
3. Heard; Sri. George Abraham Pachayil, the
learned counsel appearing for the petitioner. Even
though notice of this original petition has been served
on the learned counsel appearing for the respondents
before the court below, there is no appearance for
them.
In the light of the pleadings and materials on
record and after perusing the communication of the
learned Munsiff, in exercise of the supervisory powers
of this Court under Article 227 of the Constitution of
India, I direct the Court of the Munsiff, Pathanamthitta,
to consider and dispose of I.A.Nos.15 & 16/2022 in
O.S.No.394/2016, in accordance with law, as
expeditiously as possible, at any rate, within a period
of one month from today. If the suit is restored back to
file, the court below shall adhere to the time frame
O.P.(C)No.115/2023
fixed by this Court in O.P.(C)No.537/2021
The original petition is ordered accordingly.
Sd/-
C.S.DIAS,JUDGE
DST/01.02.23 //True copy/ /// True copy//
P.A.To Judgeudge
O.P.(C)No.115/2023
APPENDIX
PETITIONER EXHIBITS
EXHIBIT P 1 PLAINT IN O.S 394/2016 IN THE HON'BLE
MUNSIFF'S COURT, PATHANAMTHITTA, THE
ORIGINAL PLAINT IS DATED 24/09/2016. PLAINT
INCORPORATED WITH AMENDMENTS MADE IS
PRODUCED.
EXHIBIT P 2 WRITTEN STATEMENT AND COUNTER CLAIM FILED
BY RESPONDENTS 1 TO 4 IN THE SUIT O.S
394/2016, DATED 19/07/2018
EXHIBIT P 3 WRITTEN STATEMENT FILED BY THE PETITIONER
TO THE COUNTER CLAIM OF RESPONDENTS 1 TO 4,
DATED 08/03/2022
EXHIBIT P 4 INTERIM APPLICATION NO.09/2022, FILED BY
THE PETITIONER IN OS 394/2016 TO REMOVE THE
CASE FROM THE LIST, WHICH WAS DISALLOWED BY
THE HON'BLE COURT. DATED 07/11/2022.
EXHIBIT P 5 I.A 15/2022 FILED BY THE PETITIONER UNDER
ORDER IX RULE 0 OF THE CODE OF CIVIL
PROCEDURE TO SET ASIDE THE ORDER OF
DISMISSAL OF THE SUIT FOR DEFAULT AND TO
RESTORE THE SUIT TO FILE, DATED 14/12/2022.
EXHIBIT P 6 I.A 16/2022, FILED BY THE PETITIONER IN O.S
394/2016 UNDER SECTION 5 OF THE LIMITATION
ACT TO CONDONE A DELAY OF 7 DAYS IN FILING
THE APPLICATION FOR RESTORATION OF THE
SUIT, DATED 14/12/2022
RESPONDENTS' EXHIBITS: NIL
